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[Cites 0, Cited by 0] [Section 119A] [Entire Act]

State of Maharashtra - Subsection

Section 119A(1) in The Mumbai Municipal Corporation Act, 1888

(1)The Corporation shall establish and set apart for the purposes of 'G' budget a separate fund to be called 'the Consolidated Water Supply and Sewage Disposal Loan Fund' for the purposes of carrying in to effect the provisions of Chapters IX and X.